Section 423 in The U.P. Co-operative Societies Rules, 1968
423. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94 dated 15.7.94.]
(1)No person who is an Election Officer or has been appointed to conduct an election or is an officer of society or a police officer appointed to assist conducting of the election, shall during the election process commit any such act or influence any voter or candidate in such manner as may enhance or diminish the chance of the candidate's success in the election.(2)Any conduct or act in contravention of sub-rule (1) shall, if proved, be deemed to be an offence punishable with fine which may extend to rupees one thousand.]
